JINSHAD N. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the first accused in Crime No. 229/2024 of Chithara Police Station, Kollam, for having committed offences punishable under Ss. 294(b), 341, 323, 324, 109, 506, 307 and 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, due to the enmity of the accused towards the de-facto complainant, on 12/3/2024 around 8.10 P.M., near Chithara Krishna Temple, the accused, in furtherance of their common intention to murder the de-facto complainant, hacked him with swordstick and caused injuries and thereby, attempted to murder him.